High Courts07 Aug 2001
New India Assurance Co. Limited Vs Smt. Baikunthi and Others
Madhya Pradesh High Court · (2002) 1 ACC 8
Motor Vehicles Act, 1988 — Section 149, 174
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2001
714 judgments · page 15 of 36
High Courts06 Aug 2001
Janak Kumari Vs Land Acquisition Officer
Madhya Pradesh High Court · (2001) 2 MPJR 200
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 1
High Courts06 Aug 2001Allowed
Associated Cement Companies Ltd. Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · AIR 2002 MP 166 : (2000) ILR (MP) 136 : (2002) 3 MPLJ 357 : (2000) 2 MPLJ 1
Madhya Pradesh Municipalities Act, 1961 — Section 127(1)
High Courts06 Aug 2001
Kakda Rerolling Mills Vs Union of India (UOI)
Madhya Pradesh High Court · (2001) 08 MP CK 0024
Central Excises and Salt Act, 1944 — Section 11A, 33
High Courts06 Aug 2001
Commissioner of Income Tax Vs Mewara Construction
Madhya Pradesh High Court · (2001) 119 TAXMAN 255
Income Tax Act, 1961 — Section 256, 32A, 80HH, 84
High Courts02 Aug 2001Dismissed
Ram Kawal Yadav Vs Pratibha Yadav
Madhya Pradesh High Court · AIR 2002 MP 44 : (2001) 2 JLJ 370 : (2001) 4 MPHT 277 : (2002) 2 MPLJ 30
Criminal Procedure Code, 1973 (CrPC) — Section 125Guardians and Wards Act, 1890 — Section 25, 6
High Courts02 Aug 2001Dismissed
Shri Puhap Singh alias Shambhu (dead) through L.Rs. Smt. Rambai and others Vs Shri Nain Singh and others
Madhya Pradesh High Court · (2001) 4 MPHT 31 : (2002) 3 MPLJ 136
Evidence Act, 1872 — Section 112, 20
High Courts02 Aug 2001Allowed
Ram Prasad Mavai and Others Vs Hari Singh Tomar and Others
Madhya Pradesh High Court · (2002) 2 JLJ 53 : (2001) 4 MPHT 364 : (2001) 2 MPJR 284
Civil Procedure Code, 1908 (CPC) — Order 2 Rule 1, Order 2 Rule 2, Order 2 Rule 3Constitution of India, 1950 — Article 226Gram Panchayats (No — confidence motion against Sarpanch and Up — sarpanch) Rules, 1964 — Rule 3(2)
High Courts02 Aug 2001Dismissed
Kiran Chhabra and Another Vs Khajji Patel and Others
Madhya Pradesh High Court · (2003) ACJ 918 : (2002) 1 JLJ 277
Penal Code, 1860 (IPC) — Section 304A
High Courts02 Aug 2001Allowed
State of M.P. and others Vs Shaligram Pachori and others
Madhya Pradesh High Court · (2002) 1 MPLJ 376
Constitution of India, 1950 — Article 226, 227, 309Madhya Pradesh Police Executive (Non-Gazetted) Service Recruitment Rules, 1997 — Rule 8(3)
High Courts02 Aug 2001Allowed
M/s Badwal and Associat ks and Others Vs M/s Novopan Industries Ltd. and Others
Madhya Pradesh High Court · (2002) 2 MPJR 337
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11
High Courts01 Aug 2001Allowed
Dilli Prasad Vs Ramdayal and another
Madhya Pradesh High Court · (2002) 1 MPLJ 335
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts01 Aug 2001Allowed
Biharilal Jaiswal Vs State of M.P. and others
Madhya Pradesh High Court · (2001) 4 MPHT 25
Constitution (Amendment) Act, 1992 — Article 243 , 243A, 243C, 243D, 243FMadhya Pradesh Municipal Corporation Act, 1956 — Section 58(5), 58(6)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 10, 10(1), 10(2), 10(3), 11
High Courts01 Aug 2001Dismissed
Govind Prasad Patel Vs Dhani Ram Patel
Madhya Pradesh High Court · (2001) 4 MPHT 64 : (2002) 1 MPLJ 356
Civil Procedure Code, 1908 (CPC) — Section 100Contract Act, 1872 — Section 25(3)Limitation Act, 1963 — Section 18
High Courts01 Aug 2001Allowed
Gopal Das Chaturvedi Vs State of M.P. and others
Madhya Pradesh High Court · (2002) 1 MPLJ 163
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 10, 52(1)(xii)
High Courts31 Jul 2001Dismissed
Ram Krishan Pandey Vs State of M.P.
Madhya Pradesh High Court · (2002) 4 MPLJ 259
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2)
High Courts31 Jul 2001Dismissed
Shahajad Vs State of M.P. and Another
Madhya Pradesh High Court · (2002) CriLJ 1587 : (2001) 2 JLJ 356 : (2001) 3 MPLJ 600
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 10, 8, 9(2)Constitution of India, 1950 — Article 19, 21, 22Criminal Procedure Code, 1973 (CrPC) — Section 161
High Courts31 Jul 2001Allowed
Ajay Kumar Vs Madhya Pradesh State Road Transport Corporation and Another
Madhya Pradesh High Court · (2003) ACJ 1206 : (2002) 2 MPLJ 98
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22
High Courts31 Jul 2001
Yesu and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2002) ILR (MP) 375 : (2001) 4 MPHT 199 : (2001) 3 MPLJ 302 : (2001) 4 RCR(Criminal) 661
Criminal Procedure Code, 1973 (CrPC) — Section 307, 362, 382, 383, 384
High Courts31 Jul 2001Dismissed
Mahesh Kumar Malaiya and Others Vs Tarabai and Others
Madhya Pradesh High Court · (2002) 2 MPLJ 35
Civil Procedure Code, 1908 (CPC) — Section 100